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[Cites 0, Cited by 1] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1) in The Wakf Act, 1995

(1)Where a mutawalli refuses to pay or fails to pay any revenue, cess, rates or taxes due to the Government or any local authority, the Board may discharge dues from the Waqf Fund and may recover the amount so paid from the waqf property and may also recover damages not exceeding twelve and a half per cent. of the amount so paid.